Section 21 in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971
21. Removal of doubts.
- For the removal of doubts it is hereby declared that nothing in this Act shall be construed to authorise the Lokayukta or an Upa-Loayukta to investigate any action which is taken by or with the approval of -(a)any Judge as defined in section 19 of the Indian Penal Code;(b)any officer or servant of any court in India;(c)the Accountant General, Maharashtra;(d)the Chairman or a member of the Maharashtra State Public Service Commission;(e)the Chief Election Commissioner, the Election Commissioners and the Regional Commissioners referred to in article 324 of the Constitution and the Chief Electoral Officer, Maharashtra State;(f)the Speaker of the Maharashtra Legislative Assembly or the Chairman of the Maharashtra Legislative Council;(g)any member of the Secretarial staff of either House of the Legislature.
